Delhi High Court - Orders
Vasant Kunj Enclave United Residents ... vs Delhi Jalboard And Others on 20 August, 2025
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13055/2024
VASANT KUNJ ENCLAVE UNITED RESIDENTS WELFARE
ASSOCIATION REGDTHROUGH, ITS PRESIDENT MR. MANOJ
KUMAR ARYA .....Petitioner
Through: Mr. Parivesh Singh, Mr. Prem
Prakash, Mr. Sparsh Gola, Advocates
along with Mr. Manoj Kumar, AR for
petitioner (M:9891662235)
versus
DELHI JALBOARD AND OTHERS .....Respondents
Through: Mr. Sunil Satyarthi, Ms. Archisha
Satyarthi, Mr. Amitanshu Satyarthi
and Mr. Kaibalya Kumar Ojha,
Advocates for DJB
Mob: 9811060737
Email: [email protected]
Mr. Tushar Sannu and Mr. Pravin
Bansal, Advocates for GNCTD
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 20.08.2025
1. Learned counsel for the petitioner submits that though there are four borewells in the area in question, having been installed by the Delhi Jal Board ("DJB"), however, there is a requirement of four more borewells in order to solve the problem of water scarcity, given the population in the area in question, i.e., B Block, Vasant Kunj Enclave, New Delhi-110070.
2. He further submits that the water pipelines in the area in question are also in need of repair.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/08/2025 at 22:13:12
3. The DJB is directed to take instructions in this regard, to examine the feasibility and requirement of more borewells in the area in question. For this purpose, DJB shall also cooperate with the area Sub-Divisional Magistrate ("SDM") and other requisite authorities.
4. Let the requisite affidavit be filed by the DBJ, before the next date of hearing.
5. At this stage, learned counsel for the petitioner further submits that there is an existing borewell in front of Building no. B-220 in Block B, and the same has been given to a private party.
6. He submits that the said borewell also needs to be connected to the water pipeline of the DJB.
7. The DJB shall seek instructions in that regard also.
8. Re-notify on 13th November, 2025.
MINI PUSHKARNA, J AUGUST 20, 2025/au This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/08/2025 at 22:13:12